BALAK RAM SHARMA Vs. RAM KRISHAN SHARMA

JUDGEMENT

(1.) Since both the petitions were being heard together as same and similar questions of facts are involved therein, the same are being disposed of vide this common order.

(2.) Being aggrieved and dissatisfied with the order dtd. 22/12/2021 passed by the Deputy Secretary (Cooperation) to the Government of Himachal Pradesh, whereby revision petitions bearing No.11 and 12 of 2019 having been filed by the petitioner(s) herein under Sec. 94 of the Himachal Pradesh Cooperative Societies Act, 1968 came to be dismissed/rejected on the ground of maintainability, petitioner has approached this Court in the instant proceedings filed under Article 226 of the Constitution of India, praying therein for the following main relief(s):-

(3.) For having bird's eye view certain undisputed facts which may be relevant for adjudication of the case at hand are that on the basis of complaint made by the petitioner and few other members of respondent No.12-society against Ex-Managing Committee of Baghal Land Loosers Transport Cooperative Society Limited, Darlaghat, Tehsil Arki, District Solan, H.P. for their having mismanaged the affairs of society, an inquiry was conducted by Additional Registrar (Monitoring) Cooperative Societies, Himachal Pradesh. Aforesaid officer after having heard parties and considered documents submitted his report to the Registrar Cooperative Societies, who forwarded the same to the Assistant Registrar Cooperative Societies, District Solan for taking appropriate action in the matter.